Section 132(1) in Manipur Land Revenue and Land Reforms Act, 1960
(1)If a landowner at any time intends to sell his land held by a tenant, he shall give notice in writing of his intention to such tenant and offer to sell the land to him. In case the letter intends to purchase the land, he shall intimate in writing his readiness to do so within two months from the date of receipt of such notice.
